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COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 2 of 253

High Courts23 Dec 2011Dismissed

Meena Vs The District Collector, Thiruchirappalli District, Thiruchirappalli, District Backward Classes and Minorities Welfare Officer, Collectorate Buildings, Thiruchirappalli, District Scheduled Castes and Scheduled Tribes Welfare Officer, Collectorate Buildings, Thiruchirappalli and Public Information officer/Assistant Director, District Employment Office, Mannapuram, Thiruchirappalli-620020

Madras High Court · (2011) 12 MAD CK 0137

Constitution of India, 1950 — Article 14, 309
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High Courts23 Dec 2011Allowed

Mansur Ali Vs State

Madras High Court · (2011) 12 MAD CK 0126

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 114, 201, 302, 34, 364
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High Courts23 Dec 2011Dismissed

G. Dhanalakshmi and Others Vs The Special District Revenue Officer, Land Acquisition National Highways, 34, Sait Colony, Gandhi Nagar, Ponnagar, Tiruchirappalli-1, The Project Director, National Highways Authority of India, Tanjavur, The District Collector, Collectorate, Tiruchirappalli and G. Athipathi, The Project Director, National Highways Authority of India, Ministry of Road Transport and Highways, Office of the Project Director, Project Implementation Unit, No. 54, First Floor, Natarajapuram North Colony, Thanjavur-613004

Madras High Court · (2011) 12 MAD CK 0077

National Highways Act, 1956 — Section 3, 3A, 3A(1), 3A(2), 3D
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High Courts23 Dec 2011

G. Velmurugan Vs The District Elementary Educational Officer, Virudhunagar District, Virudhunagar District, The Assistant Elementary Educational Officer, Rajapalayam Town, Virudhunagar District, The Secretary, Sattamuni Saliyar Primary School, Muthusamipuram, Muhavoor Post, Virudhunagar District, M. Somasundaram and M. Nallamuthu

Madras High Court · (2011) 12 MAD CK 0046

Constitution of India, 1950 — Article 226Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 15, 18(1), 19, 22(3)Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 12, 13(4), 15, 15(2), 15(4)
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High Courts22 Dec 2011Dismissed

Senthilkumar Vs The State

Madras High Court · (2011) 12 MAD CK 0318

Criminal Procedure Code, 1973 (CrPC) — Section 164, 300, 313Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 34, 498(A)
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